36. Petitions, applications to be heard by a Bench.
- Every petition, application or appeal preferred to the High Court under sections 34 or 35 shall be heard by a Bench of not less than two Judges, and in respect of such petition, application or appeal the provisions of section 98 of the Code of Civil Procedure, 1908,(Central Act V of 1908.) shall, so far as may be, apply.
